Section 5 in The Kota Municipal Limits (Continued Existence) Validating Act, 1975
5. Savings.
- For the removal of doubts, it is here by declared-(i)that nothing contained in this Act, shall-(a)render any person liable for an offence constituted by any act or omission which but for the provisions of this Act would not be an offence under the Municipal Act or under any law for the time being in force;(b)entitle any person to claim refund of any tax, fee, toll or any other charges lawfully levied and collected under the Panchayat Act by treating the villages to Raipura and Ummedganj as existing in any Panchayat Circle; and(c)prevent any person from questioning, in accordance with the provisions of the Municipal Act, the levy or collection of any taxes, under the Municipal Act or from claiming refund thereof on any ground other than the existence of the village of Raipura and Ummedganj within the limits of the Municipality at Kota.(ii)that all actions, proceedings, or suits for the recoveiy of any tax, toll, cess, fee or any other charge levied but not collected under the Panchayat Act or in any other charge levied but not collected under the Panchayat Act or in any other law for the time being in force, by treating these villages of Raipura and Ummedganj as existing in a Panchayat Circle, and pending on the date of the commencement of this Act shall upon such commencement cease to have effect and shall be dismissed or discontinued.
